GURUDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application in connection with the present appeal for condonation of delay. The delay is over 200 days.

(2.) The appeal (WA No.24 of 2024) by NEEPCO from the selfsame impugned judgment and order has already been admitted and it is posted for hearing on 12/2/2025.

(3.) Learned counsel for NEEPCO seeks time to take instructions with regard to condonation of delay.